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[Cites 0, Cited by 3] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in The Karnataka State Universities Act, 2000

(2)He shall be Ex-officio Chairman of the Academic Council and the Syndicate and the Finance Committee. He shall preside over in the absence of the Chancellor and Pro-Chancellor at the Convocations. He shall preside over the meetings of the authorities or bodies of the Universities, and shall be entitled to vote.